Main Search Forums Advanced Search Disclaimer

Section 11(5) in The Arbitration And Conciliation Act, 1996 ["Section 11"] ["Complete Act"]

Citedby 43 docs - [View All]

Apeejay Oxford Bookstores ... vs Hotel Leela Venture Limited on 10 May, 2007

Ratnabhai Kajabhai Patel vs State Of Gujarat on 27 August, 2002

M/S Bhagyanagar Metals Ltd., ... vs Bharat Sanchar Nigam Ltd., Bombay on 27 February, 2004

Gujarat Urja Vikash Nigam Ltd vs Essar Power Ltd on 13 March, 2008

Smt. Mamta Singh vs The Indian Oil Corporation Ltd. ... on 18 January, 2007


Loading...
Central Government Act
(5) Failing any agreement referred to in sub- section (2), in an arbitration with a sole arbitrator if the parties fail to agree on the arbitrator within thirty days from receipt of a request by one party from the other party to so agree the appointment shall be made, upon request of a party, by the Chief Justice of any person or institution designated by him.